IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 976  OF 2003

AND CRIMINAL APPEAL NO. 977  OF 2003

  N.N. BEHL ... APPELLANT(S)

:VERSUS:

  V.N. SARAF AND ORS.   ... RESPONDENT(S)

O R D E R

These appeals arise out of judgments and order dated 30.8.2000 passed by  

the learned Single Judge of the Delhi High Court in Criminal Revision No. 228 of 1997  

and Criminal Revision No. 966 of 1997 (N.N. Behl vs. V.N. Saraf & Ors.) by which the  

learned Single Judge has issued certain directions for continuation of the complaint  

cases pending between the parties.  

Being aggrieved by the said orders, the present appeals have been filed by  

the complainant. After notice was issued in the matter, the same was listed from time  

to time when it was adjourned at the request of the counsel appearing on behalf of the  

parties.   

2

We are informed that during the pendency of these appeals in this Court,  

Mr. N.N. Behl and Dr. V.N. Saraf have entered into a settlement and they have filed a  

joint  application  before  the  Delhi  High  Court  under  Section  482  of  the  Code  of  

Criminal Procedure, a copy of which is placed before us. The said application is taken  

on record and we direct the said application to be treated as one filed before us in  

these appeals also.   

We have perused the said joint application. It is stated in the said application  

that the appellant and the first respondent are interlocked in many civil and criminal  

cases.   It  appears  from  the  said  application  that  they  are  neighbours  and  with  

intervention of common friends, they have now decided to bury the hatchet and live in  

neighbourly friendship and good relations.   

Since they have arrived at a settlement and have decided to withdraw all  

their  respective  cases  filed by them against  each other,  both civil  and criminal,  it  

would be in the mutual interest of both the parties that we allow this joint application  

filed by the parties.  

3

Accordingly, we in exercise of our powers vested under Section 482 Cr.P.C.  

and Article 142 of the Constitution, allow this application and permit the parties to  

withdraw the criminal cases out of which the present appeals arise,  in view of the  

compromise reached between the parties. The following civil/criminal cases shall now  

stand quashed/ withdrawn:

1. Criminal Appeal Nos. 976 & 977 of 2003 titled as N.N. Behl Vs. V.N. Saraf & Ors.  pending before this Court.

2. Suit  No.  777  of  1992  titled  as  Dr.  V.N.  Saraf  vs.  N.N.  Behl  pending  before  Additional District Judge, Tis Hazari Courts, Delhi.

3. Criminal case No 323 of 1999 pending in the Court of Chief Judicial Magistrate,  Patna (Bihar).

4. N.N. Behl vs. Dr. V.N. Saraf, C/C U/s 500 IPC bearing No. 100 of 2001 pending  before Metropolitan Magistrate, Patiala House, New Delhi.

5. Dr. V.N. Saraf vs. S.P. Sharma & Ors. wherein respondent has been arrayed as one  of the accused C/C No. 482 of 1997 pending in the Court of MM, New Delhi.

The  appeals  are  disposed  of  with  the  aforementioned  observations  and  

directions.   

...........................J (Dr. MUKUNDAKAM SHARMA)

...........................J   (Dr. B.S. CHAUHAN)    NEW DELHI, MAY 21, 2009.